BUDUL AHMED Vs. KUTUB ALIMAZUMDAR & ORS.

JUDGEMENT

(1.) In challenge is the judgment of acquittal dated 09.09.2003 rendered by the learned Sessions Judge, Hailakandi in Sessions Case No. 39 of 1999.

(2.) The brief facts involved in this revision can be encompassed as follows:

(3.) Case was committed to the court of Sessions at Hailakandi for trial of the accused (now respondents). The learned Sessions Judge, Hailakandi having found materials sufficient to frame charge against the accused/ respondents was pleased to frame charges under Sec. 148/324/302/149 Penal Code. The charges having been explained, each of the accused/respondents pleaded not guilty and claimed trial.